GAJANAN SHIVANAND SWAMI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. S.H. Deshpande, learned counsel for the Petitioners and Mr. Arfan Sait, learned APP for the Respondent-State.

(2.) Rule. Rule is made returnable forthwith with consent of both the parties.

(3.) The Petitioners have challenged the order dtd. 21/5/2018 passed by the Deputy Commissioner of Police, Zone-2, Pune City externing the Petitioners out of the limits of Pune Police Commissionerate area and Pune District for a period of two years. The Petitioners had challenged that order under Sec. 60 of the Maharashtra Police Act (for short, 'said Act'). The said appeal was partly allowed by the Divisional Commissioner, Pune Division, Pune vide order dtd. 18/8/2018 and the externment order was restricted to Pune Commissionerate area.